Section 31 in The M.P. State Aid to Industries Act, 1958
31. No State Aid to be given save in accordance with the provisions of Act.
- No State Aid shall be given by the State Government to any industry save in accordance with the provisions of this Act:Provided that nothing in this Act shall apply to the power of the State Government to-(a)start or conduct an industry for experimental purposes or with a view to stimulate industrial development or start or conduct an industry either as a State monopoly or a State managed unit;(b)assist an industry by agreement to purchase on business terms the whole or a portion of the products of the same;(c)assist an industry in connection with industrial education or training of apprentice;(d)assist an industry by giving free of charge or on favourable terms the services of Government experts or other persons in the service of the State Government to advise, start or supervise any industry' for a period not exceeding one year;(e)acquire land for a company under the provisions of the Land Acquisition Act, 1894;(f)grant land in lease-hold rights or by outright sale for the purpose of establishing an industry on such terms and conditions as may be determined;(g)assist a company formed for the purpose of supplying electricity, gas, water or any other service likely to prove useful to the general public;(h)assist any small-scale industry started or proposed to be started for the benefit of bona fide craftsmen, hereditary artisans, the educated unemployed or destitute and helpless persons.
